MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED Vs. HEAD MASTER, ANUDANIT PRATHAMIK ASHRAM SHALA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith by consent of the parties.

(3.) By this Writ Petition under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the order dtd. 8/6/2016 passed by the Consumer Grievance Redressal Forum, Nagpur, restricting the period of a bill to 24 months prior to issuance of the bill.